LexSection 11 — Cognizance of offences.
The Essential Commodities Act, 1955
No Court shall take cognizance of any offence punishable under this Act except on a report in writing of the facts constituting such offence made by a person who is a public servant as defined in section 21 of the Indian Penal Code (45 of I860) 1 [or any person aggrieved or any recognised consumer association, whether such person is a member of that association or not]. 2 [ Explanation .--For the purposes of this section and section 12AA, "recognised consumer association" means a voluntary consumer association registered under the Companies Act, 1956 (1 of 1956) or any other law for the time being in force.]Open in Lexace · Ask the AI about this section